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State of Kerala - Section

Section 54 in Kerala Police Act, 1960

54. Penalty for contravention of the propositions of Secs. 19 and 20.

- Every person opposing or not obeying any order issued under Sec. 19 or Sec. 20 or violating the conditions of any licence granted by the Superintendent of Police for the conduct of assemblies and processions, shall be liable on conviction, to fine not exceeding two hundred rupees.